Suresh Chandra Mishra vs U.P.State Road Transport ...
2015 Latest Caselaw 1630 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 
Civil Misc. Restoration Application No. 185478 of 2015
 
IN
 
Case :- WRIT - A No. - 49958 of 2013
 

 
Petitioner :- Suresh Chandra Mishra
 
Respondent :- U.P.State Road Transport Corp.Thru M.D. And 2 Ors.
 
Counsel for Petitioner :- Sheetla Sahai
 
Counsel for Respondent :- Samir Sharma,Jitendra Kr.Singh,S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the applicant-petitioner.

This application has been filed for recalling the order dated 23.09.2014, by which the Writ Petition was dismissed for want of prosecution. 

I have heard learned counsel for the applicant and the learned counsel appearing for the respondents.

In view of the averments made in the affidavit filed in support of the application, the application is allowed. The order dated 23.09.2014 is hereby recalled and the Writ Petition is restored to its original number.  

List after two weeks.

Order Date :-04.08.2015

M Zaid

Case :- WRIT - A No. - 49958 of 2013

Petitioner :- Suresh Chandra Mishra

Respondent :- U.P.State Road Transport Corp.Thru M.D. And 2 Ors.

Counsel for Petitioner :- Sheetla Sahai

Counsel for Respondent :- Samir Sharma,Jitendra Kr.Singh,S.C.

Hon'ble Mahesh Chandra Tripathi,J.

For orders, see order of date passed on Civil Misc. Restoration Application No. 185478 of 2015.

Order Date :- 4.8.2015/M Zaid

Civil MIsc. Delay Condonation Application No. 185475 of 2015

IN

Case :- WRIT - A No. - 49958 of 2013

Petitioner :- Suresh Chandra Mishra

Respondent :- U.P.State Road Transport Corp.Thru M.D. And 2 Ors.

Counsel for Petitioner :- Sheetla Sahai

Counsel for Respondent :- Samir Sharma,Jitendra Kr.Singh,S.C.

Hon'ble Mahesh Chandra Tripathi,J.

Heard.

Sufficient cause has been shown to condone the delay in filing the recall application. 

Application is allowed.

Delay is condoned in filing the recall application.

Order Date :- 4.8.2015/M Zaid